ANITA SHARMA Vs. M P HOUSING BOARD

JUDGEMENT

(1.) THIS revision petition is directed against the order of Madhya Pradesh State Consumer Disputes Redressal Commission, Bhopal (in short, "State Commission") dated 18.12.2014 whereby State Commission allowed the application of the respondent opposite party for condonation of delay of 21 days in filing of appeal.

(2.) MR . B.S.Sharma, Authorised Representative of the petitioner has contended that impugned order of the State Commission is not sustainable because the State Commission while condoning the delay in filing of appeal failed to appreciate that respondent opposite party has failed to show sufficient cause for delay in filing of appeal.

(3.) WE are not convinced with the above argument. On perusal of the impugned order, we find that State Commission condoned the delay in filing of appeal on the basis of the explanation given in the affidavit filed by the Executive Engineer of the Housing Board. The relevant observations of the State Commission are reproduced as under: